ABHIMANYU Vs. STATE OF U P

JUDGEMENT

(1.) As the common question of facts and law are involved in both the writ petitions, they are taken up together for common orders.

(2.) Heard Mr. Kapil Dev, Senior Advocate assisted by Mr. Pratyush Tripathi, Mr. Anurag Narain, learned Counsel for the petitioners, Mr. Sanjay Sarin, learned Standing Counsel, Mr. Sailesh Kumar, learned Counsel for the AICTE and Mr. Waseequddin Ahmed, learned Counsel for the University.

(3.) Afore-captioned writ petitions are directed against the impugned orders dated 10.10.2011 and 15.11.2011 issued by the State Government, by means of which the eligibility criteria in entry level qualification for admission in Under-Graduate programmes has been fixed as 50% for the General Candidates and 45% for the SC/ST candidates, which is against the decision of the Apex Body, i.e. All India Council for Technical Education approved in its meeting dated 28.6.2011 by which the entry level qualification for admission in Under-Graduate programmes was fixed as 45% for the General Candidates and 40% for the SC/ST candidates.